Jai Kishori And Others vs Union Territory Of J&K And Others on 22 January, 2021

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Jammu & Kashmir High Court - Srinagar Bench

Jai Kishori And Others vs Union Territory Of J&K And Others on 22 January, 2021

Author: Puneet Gupta

Bench: Puneet Gupta

                                                                                     Admission
                                                                                     Sr. No. 119
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT SRINAGAR
                                                      CM No. 256/2021 in
                                                      WP(C) No. 88/2021


           Jai Kishori and others                                           ......Petitioner(s)

                                         Through :- Mr. Parvaiz Nazir, Advocate.
                                                     v/s

           Union Territory of J&K and others                                ......Respondent(s)

                                          Through :-

            Coram:             HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
            ::: :                                        (Through Virtual Mode from Jammu)
                                                        ORDER

CM No. 256/2021

For the reasons stated in the application, the same is allowed.

The needful be done within three weeks after resumption of normal court working. Disposed of accordingly.

WP(C) No. 88/2021

Issue notice to the respondents.

List on 26.02.2021.

In the meantime, the respondents can consider the case of the petitioners regarding rent of the properties of the petitioners as per the revised schedule.

(Puneet Gupta) Judge Srinagar 22.01.2021 Shammi SHAMMI KUMAR 2021.01.22 16:53 I attest to the accuracy and integrity of this document

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